Nahar Singh @ Gabbar vs State Of U.P.
2014 Latest Caselaw 6981 ALL

Citation : 2014 Latest Caselaw 6981 ALL
Judgement Date : 24 September, 2014

Allahabad High Court

Nahar Singh @ Gabbar vs State Of U.P. on 24 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28904 of 2014
 

 
Applicant :- Nahar Singh @ Gabbar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.S. Chahar
 
Counsel for Opposite Party :- Govt. Advocate,V.S. Kushwaha
 

 
Hon'ble Ramesh Sinha,J.

Sri K.S. Chahar, learned counsel for the applicant and learned AGA are present.

Sri V.S. Kushwaha, Advocate states that he has filed parcha on behalf of the complainant on 22.09.2014 in the registry but the same is not on record.

Office is directed to trace out the memo of appearance of Sri V.S.Kushwaha and place it on record.

List after two weeks.

Order Date :- 24.9.2014

Ajay

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